GURJEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the FIR No.320 of 2023, under Ss. 380, 457 and 411 IPC, Police Station Ranipur, District- Haridwar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, a theft was committed in the house of the respondent no.3, the informant, which was informed to him by the petitioner herself. Subsequently, it was revealed that, in fact, it is the petitioner, who had entered into the house of the informant on the date of incident, and, thereafter, the petitioner damaged the CCTV cameras, etc.